Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 31] [Entire Act] State of Uttar Pradesh - Subsection Section 31(b) in The U.P. Regulation Of Money-Lending Act, 1976 (b)Every Additional District Magistrate (Ceiling), in the district where there is such a Magistrate, but there is no Additional District magistrate (Executive);
